ROHIT KUMAR Vs. LT GOVERNOR OF DELHI

JUDGEMENT

(1.) The present petition has been filed by the petitioner interalia seeking a direction against respondent Nos. 1 and 2 to issue the relieving order and grant study leave to him in order to enable him pursue MD/MS Course in Pediatrics from Post Graduate Institute of Medical Education & Research, Chandigarh ('PGI', for short), as the petitioner satisfies the criteria laid down for grant of study leave in the office memorandum dated November 02, 2012 and after taking due permissions from the respondents.

(2.) It is the case of the petitioner and so contended by Ms. Geeta Luthra, learned Sr. Counsel that the petitioner, after taking the required permissions from the respondent No.2 applied for the INICET-2020 examination, which he cleared. He secured a rank of 15270 from amongst 80000 candidates, who appeared. That apart, he is a sponsored candidate from the respondent No.2.

(3.) The petitioner, on being successfully, attended the offline counseling for MD/MS course at PGI, was allotted a seat in MD (Pediatrics) course. The DDU hospital where the petitioner is working even issued the required certificate and NOC to the petitioner. The certificate clearly states that the hospital did not need a substitute for the petitioner. However, after completing due formalities, when the petitioner submitted his study leave as per the Rules, on December 31, 2020, the respondents 1 and 2 deliberately delayed in granting the same to the petitioner. In the meantime, the respondent No.3 i.e PGI extended the last date for accepting the seat allotment to the petitioner till January 18, 2021 with a condition that in case, the petitioner fails to get the study leave by then from the respondent No.2, in that case, it shall cancel the seat and allot the same to some other candidate.